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Section 9 in Companies (Arrests in connection with Investigation by Serious Fraud Investigation Office) Rules, 2017
9.
The provisions of the Code of Criminal Procedure, 1973 (2 of 1974), relating to arrest shall be applied mutatis mutandis to every arrest made under this Act.FormArrest Order(see rule 4 and 5 of the Companies (Arrests in connection with Investigation by Serious Fraud Investigation Office) Rules, 2017)Whereas, I.....................................................Director/Additional Director/Assistant Director authorised in this behalf by the Central Government, have reason to believe that ...................................[name of the person arrested] resident of....................................... has been guilty of an offence punishable under the provisions of the Companies Act, 2013 (18 of 2013).Now, Therefore, in exercise of the powers conferred on me under section 212 of the Companies Act, 2013 (18 of 2013), I hereby arrest the said........................................[name of the person arrested] at................hours on ........................and he has been informed of the grounds for such arrest.| Particulars of Arrest Made | ||
| 1 | SFIO Office at | |
| 2 | MCA order for investigation No. and Date | |
| 3 | Title of the case | |
| 4 | Name with alias of the arrestee, if any | |
| 5 | Date of Birth/known age | |
| 6 | Sex | |
| 7 | Parentage of the Arrestee | |
| 8 | Distinguishing marks of identification, if any | |
| 9 | Permanent address of the Arrestee | |
| 10 | Present address of the Arrestee | |
| 11 | Place of arrest | |
| 12 | Date and time of arrest | |
| 13 | Name, Address and Telephone No. of person whom intimation ofarrest is to be conveyed | |
| 14 | Name and Designation of the Officer making the arrest | |
| 15 | Grounds of arrest along with sections under which arrested. | |
| (Signature of arrestee)/(thumb impression) | ||
| Witnessed by: | ||
| 1.2. | Arrested by(Signature of arresting officer with name anddesignation) |
| Personal Search Memo | ||
| 1 | SFIO Office at | |
| 2 | RoC Office at | |
| 3 | Ministry of Corporate Affairs order for investigation No. andDate | |
| 4 | Title of the case | |
| In the presence of the following witnesses, the personalsearch of Sh. (Name with Alias of the Arrestee) S/o (Parentage ofthe Arrestee) R/o (Address of the Arrestee) was conducted as perlaw (as per the provision of section 51 of Cr.P.C) and followingarticles have been taken into possession, through this memo. | ||
| 1…………………………..2…………………………..3………………………….. | ||
| (Signature of Arrestee) | ||
| Witnessed by: | ||
| 1.2. | Seized by(-----------)(Signature of arresting Officer with name,designation and date) |